Joseph Thomas vs Smt. Mini Antony I.A.S. & Others
2024 Latest Caselaw 26387 Ker

Kerala High Court

Joseph Thomas vs Smt. Mini Antony I.A.S. & Others on 3 September, 2024

                                                                   2024:KER:66635
        CON.CASE(C) NO. 87 OF 2010

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                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

    TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                         CON.CASE(C) NO. 87 OF 2010

        AGAINST THE ORDER/JUDGMENT DATED 25.06.2009 IN WPC NO.33632

OF 2008 OF HIGH COURT OF KERALA

PETITIONER:

             JOSEPH THOMAS
             HOUSE, VAKKAD.P.O., (KARA),
              NEZHOOR VILLAGE, VAIKOM TALUK.


             BY ADV SRI.SIJI ANTONY


RESPONDENTS:

    1        SMT. MINI ANTONY I.A.S.,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DISTRICT COLLECTOR, KOTTAYAM.

    2        SRI. P.G.RADHAKRISHNAN
             (DY.TAHSILDAR IN CHARGE)
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
             TAHSILDAR (RR), VAIKOM.

             BY SR GP SRI. BIMAL K. NATH


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING    COME   UP   FOR
ADMISSION ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                  2024:KER:66635
 CON.CASE(C) NO. 87 OF 2010

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                          JUDGMENT

Against Annexure A1 judgment of this Court in W.P(C).

No.33632 of 2008, Writ Appeal No.342/2010 was filed by the

State Government, which was disposed of on 03.08.2010.

Thereafter, the Government passed G.O(MS) No.304/11/RD

dated 12.08.2011, whereby the property having an extent of

74.5 cents in Sy No.518/6A/2 of Mezhoor Village, Vaikom

Taluk was directed to be reconveyed.

In view of the said Government Order, this Con. Case

(C) will stand closed.

Sd/-

BASANT BALAJI JUDGE SPV 2024:KER:66635 CON.CASE(C) NO. 87 OF 2010

APPENDIX PETITIONER'S EXHIBITS

ANNEXURE A1 TRUE COPY OF THE JUDGMENT IN W.P. (C).NO.33632/08 (2) DATED 25.06.2009

ANNEXURE A2 TRUE COPY OF THE ORDER IN IN.13493/09 DATED 09.11.2009.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE